KULDEEP Vs. SUTHESH K. P.

JUDGEMENT

(1.) Learned counsel for the complainant vehemently submitted before this Court that the respondents have committed a willful disobedience of the guidelines expressed by the Hon'ble Apex Court in the matter of SRI ARNESH KUMAR VS. STATE OF BIHAR AND ANOTHER reported in (2014) 8 SCC 273 and as such are liable for an action for committing the offence of contempt of Court. Firstly, the learned counsel invited our attention to the copy of judgment placed on record at vide Annexure-A and particularly, the guidelines reflected in para No.11. The emphasis on guidelines 11.7 reads thus:

(2.) Now, on the factum of the submissions of the learned counsel, we have gone through the material placed on record.

(3.) From the perusal of material placed on record, the following things emerged: